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Patna High Court judgments

53,207 judgments · page 1,910 of 2,661

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High Courts17 Sept 1990Allowed

Mohan Das Agrawal Vs The State of Bihar and Others

Patna High Court · (1990) 09 PAT CK 0019

Criminal Procedure Code, 1973 (CrPC) — Section 202
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High Courts17 Sept 1990

Commissioner of Income Tax Vs Bhimraj Chandak

Patna High Court · (1990) 88 CTR 131 : (1991) 189 ITR 429

Income Tax Act, 1961 — Section 271(1)
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High Courts17 Sept 1990

Commissioner of Income Tax Vs Sayed Rafiqur Rahman

Patna High Court · (1990) 88 CTR 150 : (1991) 189 ITR 476 : (1991) 56 TAXMAN 5

Income Tax Act, 1961 — Section 147, 148
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High Courts13 Sept 1990Dismissed

Tarkeshwar Singh and Others Vs The State of Bihar and Others

Patna High Court · (1992) 1 PLJR 468

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High Courts13 Sept 1990Allowed

Kailash Nonia Vs Shibu Nonia and Others

Patna High Court · (1991) 1 BLJR 555 : (1991) 1 PLJR 60

Criminal Procedure Code, 1973 (CrPC) — Section 144, 145
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High Courts13 Sept 1990

Kalipada Sengupta and Others Vs The State of Bihar and Others

Patna High Court · (1990) 2 PLJR 711

Criminal Procedure Code, 1973 (CrPC) — Section 362, 421, 482
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High Courts12 Sept 1990

Council for Protection of Public Rights and Welfare and Others Vs State of Bihar and Others

Patna High Court · (1992) 2 BLJR 822 : (1991) 2 PLJR 759

Patna Municipal Corporation Water Works, etc. Rules, 1972 — Rule 16
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High Courts12 Sept 1990Allowed

S. Ali Imam Vs The State of Bihar and Others

Patna High Court · (1991) 1 BLJR 106 : (1990) 2 PLJR 689

Constitution of India, 1950 — Article 21, 226
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High Courts12 Sept 1990

Shree Ambikaji Rice Mills Vs Commissioner of Income Tax

Patna High Court · (1990) 90 CTR 127 : (1991) 192 ITR 189 : (1991) 59 TAXMAN 65

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High Courts12 Sept 1990Allowed

Madan Singh and Others Vs State of Bihar and Another

Patna High Court · (1991) 39 BLJR 142 : (1991) CriLJ 1374 : (1990) 2 PLJR 754

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 145(4), 482
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High Courts12 Sept 1990Allowed

S. Naqui Imam Vs State of Bihar and Others

Patna High Court · (1992) 1 BLJR 24 : (1991) 2 PLJR 15

Bihar Control of Crimes Act, 1981 — Section 12(2)
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High Courts11 Sept 1990Dismissed

Dr. Braj Kishore Giri Vs The State of Bihar and Others

Patna High Court · (1991) 1 BLJR 215 : (1991) 1 PLJR 70

Constitution of India, 1950 — Article 309
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High Courts11 Sept 1990

Commissioner of Income Tax Vs R.B. Tunki Sah Baidyanath Prasad

Patna High Court · (1991) 39 BLJR 450 : (1990) 90 CTR 29 : (1991) 189 ITR 351 : (1991) 1 PLJR 280

Income Tax Act, 1961 — Section 171
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High Courts10 Sept 1990

Shailendra Kumar Sinha Vs The State of Bihar

Patna High Court · (1991) 1 BLJR 416 : (1991) 1 PLJR 422

Essential Commodities Act, 1955 — Section 3, 5, 7Penal Code, 1860 (IPC) — Section 24, 25, 463, 464
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High Courts10 Sept 1990Allowed

Sri Ram Swarath Yadav and Another Vs Dr. Rajeshwar Prasad Sinha and Another

Patna High Court · (1990) 09 PAT CK 0010

Criminal Procedure Code, 1973 (CrPC) — Section 197(2), 197(3), 202, 82, 83Penal Code, 1860 (IPC) — Section 166, 380, 427, 504
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High Courts07 Sept 1990

Ram Bilas Singh and Others Vs Sumitra Kuer

Patna High Court · (1991) 1 BLJR 255 : (1991) 1 PLJR 472

Criminal Procedure Code, 1973 (CrPC) — Section 192, 200, 202
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High Courts07 Sept 1990Allowed

Sayeeduz-Zafar Vs The State of Bihar and Others

Patna High Court · (1990) 09 PAT CK 0003

Bihar and Orissa Municipal Act, 1922 — Section 37A, 37A(2), 37A(7), 37D(1)
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High Courts06 Sept 1990

Messrs S.R. Fertilizer and Chemicals Private Limited and Another Vs The State of Bihar and another

Patna High Court · (1990) 2 PLJR 516

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High Courts06 Sept 1990

Izaz Najmuddin Vs The State of Bihar and Others

Patna High Court · AIR 1991 Patna 8 : (1991) 1 BLJR 68 : (1991) 1 PLJR 466

Bihar Private Engineering Colleges Taking Over Ordinance, 1986 — Section 10Constitution of India, 1950 — Article 226
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High Courts06 Sept 1990Dismissed

Prem Darshan Singh "Diwakar" Vs The State of Bihar and Others

Patna High Court · (1991) 1 BLJR 66 : (1991) 1 PLJR 6

Constitution of India, 1950 — Article 14, 16, 233, 236
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